KALPATARU HOMES LTD Vs. DENNIS NUNES

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The plaintiffs have taken out this Notice of Motion for the following reliefs.

(3.) In the suit, the plaintiffs have prayed for a declaration that agreements dated 25.6.2006 and 17.7.2006 are valid, subsisting and binding upon defendant nos 1 and 2. They have also prayed for a decree of specific performance of the said agreements.